Section 75 in Rajasthan District Board Account Rules
75.
No charge which binds the Board beyond a single payment shall be incurred without the sanction of the Board as contingent expenditure. Recurring charges such as rent of building or land occupied for District Board purposes, assessment payable to the Government and small monthly payments for supplying drinking water or for sweeping offices and such other petty items may however, be incurred by the heads of offices provided the total allotment is not exceeded. Such charges may be debited to the contingencies.Permanent Advances
